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[Cites 0, Cited by 0] [Section 311] [Entire Act]

Union of India - Subsection

Section 311(3) in Constitution of India, 1950

(3)If, in respect of any such person as aforesaid, a question arises whether it is reasonably practicable to hold such inquiry as is referred to in clause (2), the decision thereon of the authority empowered to dismiss or remove such person or to reduce him in rank shall be final.]